Biswanath Somadder, J. - (1.) Let the affidavit-of-service filed in Court today be taken on record. Perusing the said affidavit, it appears that the advocate-on-record of the respondent/writ petitioner who had appeared at the stage of hearing of the section 5 application, being CAN 9535 of 2017 has been duly served. However, even at the time of second call, the respondent/writ petitioner remains unrepresented.
(2.) The appeal arises out of a judgement and order dated 20th May, 2016, passed by a learned Single Judge in W. P. 9264 (W) of 2015 (Iman Ali Molla vs. State of West Bengal & Ors.).
(3.) The appellants before us are the State of West Bengal and its various authorities.;